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National Company Law Tribunal judgments

20,303 judgments · page 349 of 1,016

Tribunals and Commissions19 Oct 2023

Department Of Sales Tax Vs CiCil Biochem Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3159

Insolvency and Bankruptcy Code, 2016-Section 60(5), 21, 238IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2017-Regulation 6, 12, 12(2), 13(1), 14Maharashtra Value Added Tax Act, 2002-Section 30(3)
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Tribunals and Commissions19 Oct 2023Allowed

Atul Sheth Vs Sanjay Bohra & Ors.

National Company Law Tribunal · (2023) 10 NCLT CK 3188

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 22(3)(a), 33, 33(1), 33(2), 33(5), 34, 34(1), 34(4)(b), 52, 53
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Tribunals and Commissions19 Oct 2023

SRF Limited Vs Birla Tyres Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3193

Insolvency & Bankruptcy Code, 2016-Section 14, 25(2)(h), 29A, 30, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4)(a), 30(4)(b), 31, 31(1), 31(4), 32A, 43 to 51, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36B(4A), 38, 38(1), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(2), 39(4)NCLT Rules-Rule 34
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Tribunals and Commissions19 Oct 2023

Enn Tee International Limited Vs Ritu Rastogi

National Company Law Tribunal · (2023) 10 NCLT CK 3203

The Insolvency and Bankruptcy Code, 2016-Section 54K, 54L, 30(6), 31, 54C, 30(1), 30(2), 30(2)(e), 29A, 43, 45, 50, 66, 21(2), 54K(3)IBBI (Pre Packed Insolvency Resolution Process) Regulations, 2021-Regulation 44, 45, 48, 49(1), 45(1)(a), 45(1), 45(3), 45(4), 45(5)(a), 45(5)(b)Pre-Pack Insolvency & Bankruptcy Board of India (Pre Pack Insolvency Resolution Process for Corporate Persons) 2016-Regulation 48
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Tribunals and Commissions19 Oct 2023Disposed Of

Moon Beverages Ltd Vs

National Company Law Tribunal · (2023) 10 NCLT CK 0065

Companies Act, 2013 — Section 52, 66, 102, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(3), 230(5), 230(7), 232, 232(2)(e), 232(3)Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251Companies (CAA) Rules, 2016 — Rule 7
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Tribunals and Commissions19 Oct 2023Disposed Of

Greater Mohali Area Development Authority Vs Gaurav Khurana

National Company Law Tribunal · (2023) 10 NCLT CK 0060

Insolvency and Bankruptcy Code, 2016 — Section 5(8)(f), 12(3), 26, 29A, 30, 30(2), 31, 60(5), 66Companies Act, 2013 — Section 248(1) Punjab Regional and Town Planning and Development Act, 1995 — Section 280
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Tribunals and Commissions18 Oct 2023

Punjab National Bank (Erstwhile Oriental Bank of Commerce) Vs Mittal Corp Limited

National Company Law Tribunal · (2023) 10 NCLT CK 2947

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 28(3), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 32A, 43, 45, 50, 53, 61(3), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36A(1), 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(A), 39(4)Companies Act, 1956
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Tribunals and Commissions18 Oct 2023

Eastern Gases Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3007

Insolvency and Bankruptcy Code, 2016-Section 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 41, 41(1), 45(3)
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Tribunals and Commissions18 Oct 2023

Prarthana Sales Private Limited Vs Shiv Sai Metal Products Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3065

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 36A(1), 36B(4A), 37, 38, 38(1A), 38(1B), 39, 39(4)Income-tax Act, 1961-Section 28, 41(1), 43, 43B, 56, 79, 115JB, 170, 281
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Tribunals and Commissions18 Oct 2023

Mr. Amit Sharma Vs Mr. Avishek Gupta

National Company Law Tribunal · (2023) 10 NCLT CK 3086

Insolvency and Bankruptcy Code, 2016-Section 60(5), 3(23)(c), 3(23), 5(25), 25(2)(h)National Company Law Tribunal Rules, 2016-Rule 11
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